Sunil @ Sudhir Chand vs The State Of Jharkhand
2023 Latest Caselaw 2378 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 791 of 2022
        Sunil @ Sudhir Chand                           --- --- Petitioner

                                         Versus
        1.The State of Jharkhand
        2.Hemanti Devi
        3.Anjali Ranjan                                 --- --- Opposite Parties
                                              .......

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR For the Petitioner : Mr. Ramawatar Sharma, Advocate For the State : Mr. V.S. Sahay, A.P.P.

I.A. No. 3815 of 2023

05/19.07.2023 Heard learned counsel for the petitioner and the learned A.P.P. on I.A. No. 3815 of 2023.

It is submitted on behalf of the petitioner that the instant interlocutory application has been filed for condonation of delay of 39 days in preferring the instant criminal revision which is directed against the judgment dated 24.02.2022 passed by learned Additional Principal Judge, Additional Family Court, Hazaribag in Original Maintenance Case No. 47 of 2019. It is submitted that petitioner being a very poor person could not arrange the money in order to file this revision application before this Court within stipulated period, which has occasioned some delay, which is not intentional or deliberate and therefore it is prayed that delay may be condoned, failing which, petitioner would suffer irreparably.

Learned A.P.P. is present on behalf of the State. Having considered the submission of learned counsel for the parties and the reasons assigned in the instant interlocutory application, delay is condoned. I.A. No. 3815 of 2023 is allowed.

Issue notice upon the opposite party no.2 and 3 under ordinary process and registered cover with A/D for which requisites etc. must be filed within 10 days, failing which, this application shall stand dismissed without further reference to the Bench.

Rule is made returnable on 19.09.2023. Put up this case on 19.09.2023.

(Navneet Kumar, J.)

A.Mohanty